Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 131] [Entire Act] State of Maharashtra - Subsection Section 131(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 (2)When a fund is created under sub section (1), such expenditure only which expressly relates to the object specified in the order, shall be debited to such fund.
